CWPOA/7556/2019
2021 Latest Caselaw 1264 HP

CWPOA No.7556 of 2019

24.02.2021 Present: Mr. Y.P.S. Dhaulta, Advocate, for the

.

petitioner.

Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr. Sanjeev Sood, Additional Advocates

General, with Ms. Divya Sood, Deputy Advocate General, for the respondents.

Learned counsel for the petitioner informs

r to the Court that the moot issue involved in this case is

as to whether a daily wage worker, who has taken the

benefit of the judgment of Hon'ble Supreme Court in

1994 Supp (2) Supreme Court Cases 316, titled as

Mool Raj Upadhyaya Versus State of H.P. and Others,

can thereafter, claim the benefit of the judgment

passed by this Court in CWP No.2735 of 2010, titled

as Rakesh Kumar Versus State of H.P. & others. He

further informs the Court that learned Tribunal has

passed an order, which is in favour of the daily

wagers, however, the State has assailed the order so

passed by learned Tribunal, which is pending

adjudication by way of a writ petition before this

Court. He further submits that therefore, it will be in

the interest of justice in case hearing in this case is

deferred till the decision in the writ petition filed by

the State against the order passed by learned

.

Tribunal. Ordered accordingly.

Let, this case be listed after the decision of

Hon'ble Division Bench and parties shall at liberty to

make a mention after the adjudication of the writ

petition by Hon'ble Division Bench.

                r                    (Ajay Mohan Goel)

                                         Judge
    February 24, 2021
      (Rishi)